HARU DUTTA Vs. DHIRAJ ALI

JUDGEMENT

(1.) With consent of the parties, matter is taken up for hearing today.

(2.) By the impugned order, appellant was directed to add new incumbent as contemnors. Contemnors were also directed to demolish the unauthorized construction by the adjourned date, failing which they were directed to be physically present.

(3.) Mr. Chakraborty contends his clients have challenged the demolition order before the Municipal Building Tribunal under Sec. 400(3) of the Kolkata Municipal Corporation Act. He contends direction to demolish be stayed.